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State of Bihar - Section

Section 40 in Bihar Land Reforms Rules, 1951

40. [ Register of adjustments in Form R - Tauzi-wise index of application for compensation in From S. [Inserted by Notification No. 1644 L.R., dated 24.2.1960.]

(1)For the purpose of ensuring adjustment of dues referred to in [Section 24(2), Section 24(5)] and Rule 39, each Compensation Officer shall prepare and maintain a register of adjustments in Form R showing, intermediary wise particulars of the intermediary's interests as well as the various dues to be adjusted. This register should be kept up-to date by ensuring that all dues which are to be recovered in the register.The Compensation Officer shall make such enquires as may be necessary for ascertaining the dues to be adjusted before payment is actually made.
(2)The Compensation Officer incharge of the register (Form R) shall also maintain a Tauzi wise index of applications for compensation in Form S, which shall be used by him as a cross-check against any double payment when any Sanctioning Authority sends any record to him for report regarding any particular claim to the payment of compensation.]